HARJINDER SINGH ALIAS BOBBY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order shall dispose of Criminal Miscellaneous No.M -10865 of 2015 and Criminal Miscellaneous No.M -13271 of 2015 as they are outcome of one and the same FIR bearing No.165 dated August 6, 2011 under Sections 420, 465, 467, 468, 471, 120 -B IPC, Police Station, Navi Baradari, Jalandhar.

(2.) THESE petitions have been preferred under Section 439 Cr.P.C. for grant of regular bail to the petitioners in aforesaid FIR case.

(3.) BRIEFLY stated, allegations contained in FIR are that one Sukhdev Singh, in connivance with his son Gurvinder Singh got prepared a General Power of Attorney dated March 1, 2011 bearing No.445 qua the property of complainant Naib Singh, in his favour in respect of land measuring 45 kanals located at village Kot Kalan and Nangal Karar Khan in the area of District Jalandhar. Complainant further alleged that he neither visited at any time to Gurdaspur nor executed any Power of Attorney in favour of Gurvinder Singh. Gurvinder Singh further executed Special Power of Attorney in respect of land measuring 27 kanals situated at village Nangal Karar Khan in favour of Deepak Uppal resident of Kapurthala, in the office of Sub Registrar, Jalandhar and said General Power of Attorney was witnessed by petitioner Harjinder Singh being Lambardar of the area. Further the case of complainant is that Deepak Uppal transferred aforesaid 27 kanals situated at village Nangal Karar Khan in favour of Karajwinder Singh son of Mukhtiar Singh and Rajinder Kaur wife of Sukhdev Singh.